Sethu B. Pillai vs The State Of Kerala
2024 Latest Caselaw 4511 Ker

Kerala High Court

Sethu B. Pillai vs The State Of Kerala on 6 February, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                   WP(C) NO. 4452 OF 2024
PETITIONER:

          SETHU B. PILLAI
          AGED 43 YEARS
          WIFE OF B. RAJEEV,
          HIGH SCHOOL TEACHER (HINDI),
          ST. MARY'S HIGH SCHOOL, NIRANAM,THIRUVALLA,
          PATHANAMTHITTA DISTRICT, PIN - 689621

          BY ADV V.A.MUHAMMED


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO
          GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    3     THE DEPUTY DIRECTOR OF EDUCATION
          PATHANAMTHITTA @ THIRUVALLA, PIN - 689101
    4     THE DISTRICT EDUCATIONAL OFFICER
          THIRUVALLA,
          PATHANAMTHITTA DISTRICT, PIN - 689101
    5     THE MANAGER
          ST. MARY'S HIGH SCHOOL, NIRANAM, THIRUVALLA,
          PATHANAMTHITTA DISTRICT, PIN - 689621

          SMT.NISHA BOSE, SR.GP

     THIS WRIT PETITION     (CIVIL) HAVING COME UP        FOR
ADMISSION ON 06.02.2024,    THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.4452/2024
                                    ..2..




                   MOHAMMED NIAS C.P., J.
                  ---------------------
                  W.P.(C) No. 4452 of 2024
           ---------------------------
           Dated this the 6th day of February, 2024


                          JUDGMENT

The petitioner has preferred Ext.P14 before the first respondent

challenging the rejection of approval. Learned counsel submits that

she is a Rule 51-A claimant and entitled to get approval.

2. Since no orders are passed in Ext.P14, there will be a

direction to the first respondent to take up Ext.P14, hear the petitioner

and pass orders in accordance with law, with notice to the petitioner

and other affected parties, if any within an outer time limit of three

months from the date of receipt of a copy of this judgment. It will be

open to the petitioner to produce all the documents to substantiate the

contentions, which will be considered by the first respondent while

considering the review.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE APA

..3..

APPENDIX OF WP(C) 4452/2024 PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER NO.

15/13-14 DATED 27.11.2013 Exhibit P-2 TRUE COPY OF THE G.O. (RT.) NO.

5574/2021/G.EDN DATED 01/12/2021 Exhibit P-3 TRUE COPY OF THE REAPPOINTMENT ORDER DATED 01.06.2022 AGAINST RETIREMENT VACANCY IN THE PARENT SCHOOL WITH EFFECT FROM 01/6/2022 AS HSA (HINDI) Exhibit P-4 TRUE COPY OF THE K-TET CATEGORY IV CERTIFICATE DATED 23.06.2019 Exhibit P-5 TRUE COPY OF THE ORDER NO. B5-37454/2022 DATED 11.11.2022 OF THE 4TH RESPONDENT Exhibit P-6 TRUE COPY OF G.O. (P) NO. 70/2012/G.EDN DATED 01.03.2012 Exhibit P-7 TRUE COPY OF THE G.O. (P) NO.

244/2012/G.EDN DATED 25.7.2012 Exhibit P-8 TRUE COPY OF THE CIRCULAR NO.

1866829/J3/17/G.EDN DATED 09.03.2018 Exhibit P-9 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE GOVERNMENT DATED 17.11.2022 Exhibit P-10 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.

41555/2022 DATED 20.12.2022 Exhibit P-11 TRUE COPY OF THE G.O. (RT.) NO.

4022/2023/G.EDN DATED 06/07/2023 Exhibit P-12 TRUE COPY OF THE G.O. (MS.) NO.

15/2023/GEDN DATED 17.02.2023 Exhibit P-13 TRUE COPY OF THE EXAMINATION RESULTS (DOCUMENT TESTIFYING THE FACT THAT THE PETITIONER HAS PASSED THE K-TET CATEGORY III EXAMINATION) Exhibit P-14 TRUE COPY OF THE REVIEW PETITION SUBMITTED BEFORE THE 1ST RESPONDENT DATED 10.01.2024 Exhibit P-15 TRUE COPY OF THE G.O. (RT.) NO.

6275/2023/GEDN DATED 17.10.2023 Exhibit P-16 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.

30802/2021 DATED 09-10-2023